Satya Poot Mehrotra, Rajesh Chandra, JJ. - (1.) The present writ petition has been filed by the petitioner, inter alia, praying that the Application dated 3rd August, 2007 submitted by the petitioner for grant of mining lease in respect of the area in question be considered by the respondent No. 3 (District Magistrate, Kaushambi) in accordance with law, and Praroop Ka be sent to the respondent No. 2 in this regard.
(2.) It appears that an Advertisement dated 25th June, 2007 was issued by the District Magistrate, Kaushambi (respondent No. 3) inviting applications for grant of lease for mining sand in respect of the area in question. The petitioner submitted an Application dated 3rd August, 2007 (Annexure No. 2 to the writ petition) in response to the said Advertisement. As nothing has been done in regard to the said Application despite Representations having been made by the petitioner in this regard, the petitioner has filed the present writ petition seeking the reliefs as mentioned above.
(3.) Counter-affidavit has been filed today on behalf of the respondent Nos. 1 to 5.;